STATE OF CHHATTISGARH Vs. ROOPCHAND

JUDGEMENT

(1.) Since both the writ petitions involve common question of law and fact, they were heard analogously and are being disposed of by this common order.

(2.) By the impugned award, the Labour Court has granted reinstatement without back-wages if work is available against which the employer and employees, both have preferred these writ petitions.

(3.) Learned counsel for the employer / State would submit that no finding has been recorded that the employees have worked for 240 days in 12 months preceding the date of termination, therefore, the award impugned is liable to be set aside.